- (1.) This order shall dispose of CWP No. 4731 of 2010 (O&M) & CWP No. 15395 of 2010 (O&M) as the factual or legal questions involved in both the cases are overlapping and have originated out the same sets of facts.
(2.) For brevity the facts may be referred to from CWP No. 4731 of 2010 (O&M).
(3.) The Gram Panchayat of Manesar Tehsil & District Gurgaon, impugns the order dated 14th December, 2009 (Annexure P-12), passed by the State Government whereby the previous order dated 23rd December, 1998, in respect of exchange of lands between the Gram Panchayat, Manesar and the Haryana State Industrial Development Corporation, has been cancelled.;